Bombay High Court
Madhu Tatya Shinde vs The State Of Maharashtra And Another on 26 August, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 943-ca-7932-2015.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 7932 OF 2015
IN
FIRST APPEAL STAMP NO. 21118 OF 2014
Madhu Tatya Shinde ... Applicant
Versus
The State of Maharashtra and another ... Respondents
....
Mr. J. R. Patil, Advocate for applicant
Mr. A. B. Chate, AGP for respondent No.1
Mr. G. B. Rajale, Advocate for respondent No.2
....
CORAM : R. G. AVACHAT, J.
DATED : 26th AUGUST, 2021 PER COURT :-
. Heard.
2. For the reasons given in the application, the same is allowed in terms of prayer clause "B", provided that the applicant shall not be entitled for interest for the delayed period of 1037 days.
3. Appeal be registered.
4. On registration of appeal, issue notice to the respondents, returnable on 18th November, 2021.
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5. Learned AGP waives service of notice on behalf of respondent No.1 and Shri G. B. Rajale, learned Advocate waives service of notice on behalf of respondent No.2.
6. Call record and proceedings.
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